CourtKutchehry.com

COURT ARCHIVE

Calcutta High Court judgments, 2019

1,681 judgments · page 31 of 85

High Courts11 Sept 2019Allowed

Ramsay Exim And Technology Private Limited And Others Vs ICICI Bank Limited And Another

Calcutta High Court · (2019) 09 CAL CK 0028

Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(1)(i), 2(1)(zf), 2(1)(ha), 2(g), 3(1), 13, 13(2), 13(4), 14, 17, 17(1), 17(1A), 17(1A)(a), 17(1A)(b, 17(1A)(c) 19(1)Transfer Of Property Act, 1882 — Section 31, 65A, 69, 69ABanking Regulation Act, 1949 — Section 9, 13(2), 13(4)
Read judgment
High Courts09 Sept 2019Disposed Off

Shyamal Dutta And Others Vs Lalit Santra & Ors

Calcutta High Court · (2019) 09 CAL CK 0026

Code Of Civil Procedure, 1908 — Section 151, Order 1 Rule 10, Order 1 Rule (10)(2), Order 6 Rule 17West Bengal Premises Tenancy Act, 1997 — Section 2(g)Constitution Of India, 1950 — Article 227
Read judgment
High Courts06 Sept 2019Disposed Of

Vijoy Kumar Shukla Vs Union Of India & Ors

Calcutta High Court · (2019) 09 CAL CK 0181

Indian Penal Code, 1860 — Section 306, 323, 452, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 4Railway Protection Force Rules, 1987 — Rule 146.3, 146.4, 146.6, 153
Read judgment
High Courts06 Sept 2019Dismissed

State Vs Dilip D’souza

Calcutta High Court · (2019) 09 CAL CK 0140

Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d)(i), 13(1)(d)(ii), 13(1)(d)(iii), 13(1)(c)(d), 13(1)(d), 13(2), 20Code Of Criminal Procedure, 1973 — Section 313
Read judgment